MEENAKSHI FINANCIAL CONSULTANTS P LTD Vs. VILLAGE PANCHAYAT OF ORLIM SALCETE GOA

JUDGEMENT

(1.) With the consent of the parties, the petition is taken up for final hearing, considering the nature

(2.) The petitioners have purchased the plots of land admeasuring 7031 sq.mts. as 'Palcuta Premiera Adicao' and Palcuta Secunda Adicao', having Survey No. 87/ 14(part) of revenue Village Orlim, Salcete for the purposes of having a housing Scheme after obtaining necessary clearance from the Revenue Authorities and Town and Country Planning Authorities. On 19.8.08, the petitioners filed an application for issuance of construction licence and the same was issued to them on the payment of necessary fees. Thereafter, the petitioners also obtained No Objection Certificate from Primary Health Centre, Chinchinim, Government of Goa.

(3.) After this, on 25.11.2008, the petitioners received a show cause notice calling upon them to show cause as to why their licence for construction should not be revoked. The petitioners approached this Court in Writ Petition No. 748/2008 and as this Court was not inclined, the petitioners withdrew their writ petition and filed the reply to show cause notice on 13.12.2008. After considering the said reply on 2.1.2009, the Secretary of respondent - Village Panchayat informed the petitioners that licence issued to them on 19.8.08 has been revoked. The petitioners have challenged the said order dated 2.1.2009 in the present matter.